HASMUKH MAFATLAL SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE accused ordered to be released on anticipatory bail in the sum of Rs.50,000/- for a charge under section 406 of I.P.C. registered under C.R.No.181/1997 by D.B. Marg Police Station has applied for reduction of bail amount or an the alternative for permission to give cash bail or to accept the surety without solvency certificate.

(2.) IT appears that the surety has been accepted but solvency certificate which was insisted upon was not furnished. This application itself mentioned that the surety has approached Tahsildar for solvency certificate but it may take some time for getting the said certificate and, therefore, this application.

(3.) I , therefore, extend the time by a period of one month for production solvency certificate before the learned Magistrate, 18th Court, Girgaon, Bombay, from today. In case the office of the Tahsildar does not issue the solvency certificate within the extended period of one month, the applicant should take in writing from that office as to within how much time the solvency certificate will be issued by that office and produce it before the learned Magistrate with request to extend time by a reasonable period.